Lal Singh and others vs The State of H.P. and others

Justice Kurian Joseph, C.J.—The writ petition has been filed with the following prayer:

i) That respondents may be ordered to regularize the services of the petitioners from the dates they completed 8 years of service with all the benefits incidental thereof such as full back wages, seniority and pay fixation etc. or in the alternative work charge status may be granted to the petitioners from the date they completed 8 years of service with all the benefits incidental thereof.

There will be a direction to the second respondent to look into the matter and take appropriate action in accordance with law within a period of four months from the date of production of a certified copy of this judgment along with a copy of the writ petition. The decision will be taken in the light of the decision in Man Singh v. State of H.P. and others, CWP No.1594 of 2008 decided on 27th July, 2009.

The writ petition is disposed of, so also the pending applications, if any.